Sanoop vs Sivankutty
2021 Latest Caselaw 17766 Ker

RSA No.662/2020                                 1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
                  Friday, the 27th day of August 2021 / 5th Bhadra, 1943
                           IA.NO.1/2020 IN RSA NO. 662 OF 2020

                        OS 471/2014 OF MUNSIFF COURT, MAVELIKKARA

            AS.115/2017 OF THE ADDITIONAL DISTRICT COURT III, MAVELIKARA.

   PETITIONERS/APPELLANTS:

          1.SANOOP, AGED 34 YEARS, S/O. KAMALAMMA, KOCHARISSERIL THEKKATHIL
          HOUSE, (SANDHYA BHAVANAM), KADAVOOR MURI,KANNAMANGALAM VILLAGE,
          MAVELIKARA TALUK-690 106.
          And another

   RESPONDENTS/RESPONDENTS/PLAINTIFFS:

          1.SIVANKUTTY, AGED 66 YEARS S/O. NARAYANAN, KOCHARISSERIL THEKKETHIL
          HOUSE, KADAVOOR MURI, KANNAMANGALAM VILLAGE, MAVELIKKARA TALUK-690
          106.
          And another



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an Order
   staying the operation of the impugned Judgment and Decree dated 14.09.2017
   of the Munsiff's Court, Mavelikara in OS.No.471/2014 as confirmed by the
   Judgment and Decree dated 03.07.2020 of the Addl.District Judge-III,
   Mavelikara in AS.No.115/2017 pending disposal of the appeal.
        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 14.12.2020 and upon hearing the arguments of SRI.RINNY STEPHEN
   CHAMAPARAMPIL, SMT.ASHA ELIZABETH MATHEW, Advocates for the petitioners
   and of SHRI.ABRAHAM SAMSON, SMT.LOVELY SAMSON, Advocates for the
   respondents, the court passed the following:
                                      ORDER

Interim order is extended by four months.

Sd/-

N.ANIL KUMAR

JUDGE

27-08-2021 /True Copy/ Assistant Registrar